LAWS(MAD)-2008-8-79

V JAYAGOPI Vs. SEKAR

Decided On August 27, 2008
V.JAYAGOPI Appellant
V/S
SEKAR Respondents

JUDGEMENT

(1.) HEARD learned counsel on behalf of the petitioner and Mr. R. Muniapparaj, learned Government Advocate (Crl. Side) appearing on behalf of the respondent.

(2.) ON 02. 11. 2007, regarding the death of Latha, wife of Raghu and Meha, daughter of the said persons, a case was registered in Crime No. 377 of 2007 on the file of B-4, Sevvapettai Police Station, Thiruvallur District based on the compliant of the above said Raghu for alleged offences punishable under Section 279, 337 and 304-A IPC. When the said case was under investigation, the petitioner, who is the brother of the deceased latha, preferred a complaint on 05. 11. 2007 on the file of the very same police station alleging that the deceased had been murdered by the above said Raghu. As no case was registered based on the said complaint of the petitioner, the petitioner filed a petition under Section 482 of Criminal Procedure Code on the file of this court, which came to be disposed of by a learned single judge of this court, by order dated 05. 12. 2007. The operative part of the order reads as follows:-

(3.) COMPLAINING willful disobedience of the said direction based on the contention that no case was registered as directed by this court, the petitioner has come forward with the present contempt petition praying that the respondent should be punished for the alleged act of contempt.